Delhi High Court - Orders
Rohini Chopra vs Government Of Nct Of Delhi & Ors on 26 September, 2023
Author: Prathiba M. Singh
Bench: Prathiba M. Singh
$~2[SB]
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 5429/2023
ROHINI CHOPRA ..... Petitioner
Through: Ms. Khushboo Singh, Adv. alongwith
Petitioner in person.
versus
GOVERNMENT OF NCT OF DELHI & ORS. ..... Respondents
Through: Mr. Sanjoy Gosh, Senior. Adv with
Mr. Sudershani Ray, Advocate.
CORAM:
JUSTICE PRATHIBA M. SINGH
ORDER
% 26.09.2023
1. This hearing has been done through hybrid mode.
2. The Petitioner prays for some more time to identify an appropriate residence.
3. The sum of Rs.50 lakhs is stated to have been paid to the Petitioner. A part of the jewellery is also stated to have been handed over to the Petitioner.
4. Let the Petitioner finalize a residence by 15th October, 2023.
5. Insofar as the locker which is a joint locker of the Petitioner and her husband is concerned, since the husband is willing to consent to the Petitioner's access to the same, let the consent be given to the bank. The Petitioner may go and access the said locker.
6. List on 17th October 2023.
PRATHIBA M. SINGH, J SEPTEMBER 26, 2023 Rahul/kt This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 28/09/2023 at 00:23:04